Section 13(1) in The Orissa Money-lenders' Act, 1939
(1)Notwithstanding anything to the contrary contained in any other law of in anything having the force of law or in any contract between the money-lender and the person to whom the loan was advanced, the Court may for reasons to be recorded in writing at any time, on the application of a judgement debtor after notice to the decree holder, direct that the amount of the decree passed before or after the commencement of this Act, in respect of a loan including any decree in a suit relating to a mortgage by which a loan is secured shall be paid in such number of instalments and subject to such conditions on the dates fixed by it as having regard to the circumstances of the judgement-debtor and the amount of the decree, it considers fit.
